Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Municipal (Amendment) Act, 1959 06 of 1959 [13 May 1959] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 37 of Assam Act XV of 1957 Assam Municipal (Amendment) Act, 1959 06 of 1959 [13 May 1959] PREAMBLE An Act further to amend the Assam Municipal Act, 1956 Whereas it is expedient further to amend the Assam Municipal Act, 1956 (Assam Act XV of 1957), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Tenth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act, may be called the Assam Municipal (Amendment) Act, 1959. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 37 of Assam Act XV of 1957 :- In sub-section (1) of section 37 of the principal Act,-- (1) the following shall be added at the end as the first proviso and t h e existing proviso shall be treated as the second proviso, namely.-- "Provided that the Chairman shall not exercise any power which shall be exercised under the rules by the Executive Officer where such officer is appointed under section 53 of the Act." (2) in the second proviso the word also" shall be inserted between the words "Provided" and "that". [Price 06 nP. or Id.]